Citation : 2022 Latest Caselaw 6580 Bom
Judgement Date : 12 July, 2022
1207fa596.22 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO.596 OF 2022
(The Executive Engineer, Wan Project, Shegaon vs. Narayan Motiram Bawaskar
and others)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri P.B.Patil, Advocate for appellant.
Shri I.J. Damle, Assistant Government Pleader for
respondent nos.2 and 3.
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CORAM : SUNIL B. SHUKRE AND
G.A. SANAP, JJ.
DATED : JULY 12, 2022
Heard Shri Patil, learned Counsel for the appellant and Shri Damle, learned Assistant Government Pleader for the respondent nos.2 and 3.
2) Admit. Call for R & P.
CIVIL APPLICATION NO.1506 OF 2022
Issue notice to the respondents.
2) Shri Damle, learned Assistant Government Pleader waives notice for the respondent nos.2 and 3.
3) Meanwhile, accepting the submission made on instructions by Shri Patil, learned Counsel for the appellant, that enhanced amount of 1207fa596.22 2/2
compensation in terms of the order dated 13/11/2021 passed by the Reference Court has already been deposited in the Reference Court, we direct that there shall be ad interim stay to the effect and operation of the impugned judgment and order till further orders.
4) Stand over to four weeks.
JUDGE JUDGE
khj
Digitally Signed By:KAMAL HUNDRAJ JESWANI Signing Date:12.07.2022 16:29
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